Court News
A 2013 Compromise Decree, a 2022 Sale Deed, and Owners Who Say They Never Knew: Supreme Court Lets Non-Parties Appeal, Condones 11-Year Delay
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Court News
A ₹20 Note and a 30-Year-Old Trap Case: Supreme Court Acquits Gujarat Talati and Peon Because the Bribe Demand Was Never Proved
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Court News
Power Cut Over Alleged Theft? Supreme Court Says High Courts May Order Reconnection on 50% Deposit — If the Assessment Looks Arbitrary
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